REGENT COMPUTRONICS PVT. LTD.

URMILA DEVI Appellant

V/S

State of Bihar and Others Respondents

Referred Judgements :-

MCCARTHY V. GRANT [REFERRED TO]
RIDGE V. BALDWIN [REFERRED TO]
CINNAMOND V. BRITISH AIRPORTS AUTHORITY [REFERRED TO]
GLYNN V. KEELE UNIVERSITY [REFERRED TO]
JOHN V. REES [REFERRED TO]
MALLOCH V. ABERDEEN CORPN. [REFERRED TO]
LLOYD V. MCMOHAN [REFERRED TO]
R. V. CHIEF CONSTABLE OF THE THAMES VALLEY POLICE FORCES,EX P. COTTON [REFERRED TO]
R. V. EALING MAGISTRATES. COURT,EX P. FANNARAN [REFERRED TO]
GADDE VENKATESWARA RAO VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
CHARAN LAL SAHU RAKESH SHROUTI RAJKUMAR KESWANI NASRIN BI VS. UNION OF INDIA [REFERRED TO]
STATE BANK OF PATIALA VS. S K SHARMA [REFERRED TO]
RAJENDRA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]
CANARA BANK VS. V K AWASTHY [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
STATE OF KARNATAKA VS. M L KESARI [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Banwari Sharma, learned counsel for the petitioner and State.

(2.) The contention of Mr. Sharma in the present writ application is that after the order of this Court dated 07.07.2011 passed in C.W.J.C. No. 1851 of 2008 (Annexure-6), the Principal Secretary has passed the order as contained in Memo No. 325 dated 29.03.2012 (Annexure-8) but necessary enquiry in relation to the validity of the appointment of the husband of the petitioner was not looked into and as such the order as contained in Annexure-8 is bad and unsustainable. He referred to various orders passed in different proceeding including the order dated 12.07.2011 passed in L.P.A. No. 1741 of 2010, which is quoted below for ready reference:

(3.) Learned counsel for the petitioner also refers to the judgment passed in L.P.A. No. 560 of 2010 dated 24.11.2017, which is quoted below for ready reference:

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URMILA DEVI Vs. STATE OF BIHAR AND OTHERS

Referred Judgements :-

JUDGEMENT

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